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Judgment
Dr. K. Manmadha Rao, J
This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:
“…..to issue a Writ, Order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2nd respondent in issuing proceedings in Rc.A2/11025(34)/1/2021, dated 17.04.2021 repatriating the petitioner from 3rd respondent temple to 4th respondent temple as bad, illegal, arbitrary, violative of principles of natural justice, contrary to Section 57(2)(a)(i) proviso of A.P.Charitable and Hindu Religious Institutions and Endowments Act, 1987 and violative of Article 14, 16 and 21 of Constitution of India and consequently set aside the 2nd respondent proceedings dated 17.04.2021 and pass such other orders.”
Heard Mr. D.V.Sasidhar, learned counsel for the petitioner and Mr. K. Madhava Reddy, learned Standing Counsel for the respondents.
During hearing, learned Counsel for the petitioner submitted that the respondents complied with the interim directions of this Court dated 07.05.2021. In view of the same, the main relief sought by the petitioner in the writ petition has become infructuous, therefore requested to issue a direction by granting liberty to the petitioner to submit representation for claiming arrears of his salary.
Considering the submissions of the learned counsel for the petitioner, the main prayer sought by the petitioner in the writ petition has became infructuous, as the transfer of the petitioner effected by the respondents in terms of interim directions of this Court dated 07.05.2021. Hence, granting liberty to the petitioner to submit representation to the respondents seeking for payment of arrears of his salary, on such submission made by the petitioner, the respondent authorities are directed to consider and pass appropriate orders in accordance with law, within a period of four (04) weeks thereafter.
With the above direction, the writ petition is disposed of accordingly. No costs.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.